S K NOORUDDIN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is an application under Section 438 Cr.P.C. filed by the petitioner in Cr.No.69 of 2018 registered for the offences under Sections 465, 468, 471, 419 and 420 I.P.C. by S.H.O., Piler Urban P.S., Chittoor District.

(3.) The case of the prosecution is that one Smt. S.D.Pyari John @ Lal Bi, W/o. Late Sri S.D.Ahamed Basha, resident of Piler had sent a petition dated 12.12.2011 to the then District Registrar, Chittoor alleging that there was tampering of records in Sub Registrar Office, Piler relating to the lands claimed by her. The prosecution case further makes out that an enquiry was initiated thereon by the authorities of Registration Department and ultimately the fact that the concerned records claimed by the complainant were found meddled with, bringing out false entries in the office of the Sub Registrar, Piler. Assistance of FSL, Hyderabad was also sought by the District Registrar, Chittor in this process. Thereupon a complaint was presented by the Sub Registrar, Piler on 09.06.2018 to the police concerned, where a case was registered on 09.06.2018 and it is stated to be under investigation.